STATE OF NCT OF DELHI Vs. JAWAHAR SINGH

JUDGEMENT

(1.) A Criminal Appeal under Sec. 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been filed by the Appellant/State against the Judgment dtd. 25/1/2020 vide which the Respondent has been acquitted for the offence under Sec. 451/506 Indian Penal Code, 1860 (hereinafter referred to as "IPC') and Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO Act') in FIR No.49/2013 Police Station Ranhola, Delhi, by the learned Additional Sessions Judge (ASJ).

(2.) The case of the Prosecution is that on 6/3/2013 at about 02:00 P.M., the Prosecutrix aged about 14 years was present in her house. The Respondent/Jawahar Singh forcibly entered into the house and sexually assaulted her, resulting in registration of FIR No.49/2013 under Sec. 354A/506 IPC and Sec. 8 POCSO Act.

(3.) The Chargesheet was filed in the Court after which the Charges were framed on 18/9/2013 under the aforesaid Ss. .